High Courts18 Jan 1972Dismissed
Bawa Ram Kamal Das Vs Bodh Raj Gupta and another
Jammu And Kashmir High Court · AIR 1973 J&K 41
Succession Certificate Act, 1889 — Section 7
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 585 of 609
High Courts18 Jan 1972Allowed
Ghulam Qadir and another Vs Ghulam Hussain
Jammu And Kashmir High Court · AIR 1973 J&K 11
High Courts18 Jan 1972
S.Harnam Singh Vs Passenger Service J&K Government Transport Undertaking, Jammu
Jammu And Kashmir High Court · AIR 1973 J&K 78 : (1973) JKLR 11 : (1972) KashLJ 451
Constitution of India, 1950 — Article 226, 227, 32(2A)Motor Vehicles Act, 1988 — Section 41, 47, 63, 68C, 68D
High Courts18 Jan 1972
Bawa Ram; Kamal Das Vs Bodh Raj Gupta & another
Jammu And Kashmir High Court · AIR 1973 J&K 41 : (1972) JKLR 248 : (1972) KashLJ 112
Succession Certificate Act, 1977 — Section 7
High Courts18 Jan 1972
Shiv Kumar & Ors. Vs Ahodhia Nath & others
Jammu And Kashmir High Court · AIR 1972 J&K 125 : (1972) JKLR 230 : (1972) KashLJ 100
Jammu and Kashmir Transfer of Property Act, 1977 — Section 53A
High Courts18 Jan 1972Allowed
Ram Singh Vs Sukhram and others
Jammu And Kashmir High Court · AIR 1972 J&K 119
Court Fees Act, 1870 — Section 7(v)(b)
High Courts01 Jan 1972
Ghulam Din Vs Mohammad Syed and others
Jammu And Kashmir High Court · AIR 1973 J&K 56 : (1972) KashLJ 372
Jammu and Kashmir Court Fees Act, 1977 — Section 7(iv)
High Courts20 Dec 1971
Rachpal Singh Vs Summary General Court Martial and Others
Jammu And Kashmir High Court · (1973) CriLJ 1036
Army Act, 1950 — Section 3, 69, 70Penal Code, 1860 (IPC) — Section 302
High Courts01 Dec 1971Dismissed
Ghulam Hasan Vs Ghulam Ali
Jammu And Kashmir High Court · AIR 1972 J&K 74
High Courts22 Nov 1971
Qadir Reshi & Ors. Vs Khahq & Ors.
Jammu And Kashmir High Court · (1972) KashLJ 59
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22 Rule 2Jammu and Kashmir Transfer of Property Act, 1977 — Section 60
High Courts19 Nov 1971Dismissed
Bodhraj and another Vs Shanker Dass and others
Jammu And Kashmir High Court · AIR 1973 J&K 13
Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 17(b)Court Fees Act, 1870 — Section 7, 7(d), 7(iv), 7(v)
High Courts01 Nov 1971
Raja Ram and Others Vs State of Jammu and Kashmir and six others
Jammu And Kashmir High Court · AIR 1971 J&K 113 : (1971) KashLJ 101
Constitution of India, 1950 — Article 16, 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts26 Oct 1971
Mahammad Yasin Vs University of Kashmir and Ors.
Jammu And Kashmir High Court · (1972) JKLR 50 : (1972) KashLJ 284
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Article 12Jammu and Kashmir Universities Act, 1969 — Section 103
High Courts11 Oct 1971Allowed
Mst. Mehtabi Begum Vs Haji Habib Dar and others
Jammu And Kashmir High Court · AIR 1972 J&K 103
Agriculturists Relief Act, 1983 — Section 2(1)
High Courts11 Oct 1971
Sohan Singh Vs State
Jammu And Kashmir High Court · (1972) CriLJ 692
Constitution of India, 1950 — Article 1, 12, 22, 35, 370General Clauses Act, 1897 — Section 21
High Courts05 Oct 1971Dismissed
Abdul Aziz Najar Vs Ghulam Mohammad Baba and others
Jammu And Kashmir High Court · AIR 1972 J&K 75
Common Land Regulation Act, 1956 — Section 14
High Courts28 Sept 1971Allowed
Amma Shah and another Vs Ismail Shah and others
Jammu And Kashmir High Court · AIR 1972 J&K 79
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Jammu and Kashmir Specific Relief Act, 1977 — Section 42
High Courts22 Sept 1971Dismissed
Quda Mir and others Vs Moma Bhat and others
Jammu And Kashmir High Court · AIR 1972 J&K 81
Transfer of Property Act, 1882 — Section 58(c), 59
High Courts10 Sept 1971Dismissed
Abdul Majid Naiku Vs Director Agriculture and others
Jammu And Kashmir High Court · AIR 1972 J&K 84
Constitution of Jammu and Kashmir, 1956 — Article 126
High Courts09 Sept 1971
Khairati Lal and others Vs District Judge Jammu and Kashmir and another
Jammu And Kashmir High Court · AIR 1972 J&K 88
Constitution of India, 1950 — Article 14Jammu and Kashmir Public Premises (Eviction of Unauthorized Occupants) Act, 1959 — Section 4, 5